Delhi High Court
R.K.Gupta vs Smt. Varsha Gupta on 16 May, 2023
Neutral Citation Number 2023:DHC:3503-DB
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 16.05.2023
MAT.APP.(F.C.) 119/2014
MAT.APP.(F.C.) 127/2014
+ MAT.APP.(F.C.) 119/2014 & CM APPL.16690/2014, CM
APPL.18431/2016, CM APPL.13481/2020, CM
APPL.25173/2020
AB ..... Appellant
versus
CD ..... Respondent
+ MAT.APP.(F.C.) 127/2014 & CM APPL.17673/2014,
CM APPL.21827/2015
CD ..... Appellant
versus
AB ..... Respondent
Advocates who appeared in this case:
For the Appellant: Mohd. Parvez Dabas, Advocate with appellant in
person in MAT.APP.(F.C.) 119/2014
Mr. Nitin Gaur with Mr.Vikas Upadhyay,
Advocates with appellant in person in
MAT.APP.(F.C.) 127/2014
For the Respondent: Mohd. Parvez Dabas, Advocate with respondent in
person in MAT.APP.(F.C.) 127/2014
Mr. Nitin Gaur with Mr.Vikas Upadhyay,
Advocates with respondent in person
MAT.APP.(F.C.) 119/2014
Signature Not Verified
MAT.APP.(F.C.) 119/2014 & Page 1 of 3
Digitally Signed
By:SONIA THAPLIYAL MAT.APP.(F.C.) 127/2014
Signing Date:20.05.2023
11:30:25
Neutral Citation Number 2023:DHC:3503-DB
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. We have interacted with the parties. Parties are present in
person. They submit that they have settled their disputes in the
following terms:-
(i) Both the parties admit, acknowledge and confirm the
Decree of Divorce dated 07.06.2014.
(ii) Both the parties undertake that they shall maintain strict
confidentiality about the proceedings as well as the
judgment and decree dated 07.06.2014 and shall not
disclose to the public about the same.
(iii) the amount deposited by the appellant/husband with the
Registrar General of this Court pursuant to the subject
decree along with the interest accrued thereon be released
in favour of the wife and the children respectively.
(iv) the respondent/wife submits that she has already filed an
appeal against the rejection of the application seeking
revival of the proceedings initiated by her under Section
125 Cr.P.C., which were filed before the Family Court at
Saket and she undertakes not to pursue the same and
withdraw the same.
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL MAT.APP.(F.C.) 127/2014
Signing Date:20.05.2023
11:30:25
Neutral Citation Number 2023:DHC:3503-DB
2. The undertaking of the parties is accepted.
3. In view of the settlement and undertaking of the parties, both
the parties seek leave to withdraw their respective appeals.
4. The appeals are dismissed as withdrawn. However, parties are
bound down to the agreement and undertaking.
5. The entire amount deposited by the appellant with the Registrar
General of this Court be disbursed to the wife and the three children
respectively in the proportion of Rs.10 lakhs for the wife and Rs.5
lakhs each for the three children along with the interest accrued on the
respective amounts.
6. Parties shall maintain strict confidentiality about the
proceedings and shall not furnish any information about the same to
any third party.
7. Registry is also directed to redact the names of the parties from
the record and henceforth show the same as "AB vs. CD". Registry is
also directed not to provide certified copies of the records or the orders
to any third party without the leave of this Court. Similar direction is
also issued to the concerned Family Court not to provide copies of the
same to any third party without the leave of this Court.
[[[[
SANJEEV SACHDEVA, J
MANOJ JAIN, J
MAY 16, 2023/st
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL MAT.APP.(F.C.) 127/2014
Signing Date:20.05.2023
11:30:25
